- Whoever, in any [public place] [Substituted for the words 'public street, road, thoroughfare or place of public resort' by Chennai City Police and Towns Nuisances (Amendment) Act 1941 (Tamil Nadu Act XXIII of 1941) which was permanently re-enacted by Tamil Nadu Re-enacting Act, 1949 (Tamil Nadu Act X of 1949).] commits any of the following offences, shall be liable on conviction to fine not exceeding [two hundred and fifty rupees] [Substituted by Madras City Police (Amendment) Act, 1975 (Tamil Nadu Act 17 of 1975) with effect from 1st July 1975.], or to imprisonment which may extend to [three months] [Substituted by Madras City Police (Amendment) Act, 1975 (Tamil Nadu Act 17 of 1975) with effect from 1st July 1975.]:[Provided that a person convicted for a offence under clause (xvi) shall also be liable to pay by way of compensation to the owner or occupier such amount not exceeding five hundred rupees as the Court may, by order, direct which may, in the opinion of the Court, be reasonably incurred by such owner or occupier in erasing or colour-washing the portion of the public place or any building, monument, statue, effigy, post, wall, fence tree or other erection therein which has been defaced, disfigured, written upon or otherwise marked.] [Proviso was inserted by Tamil Nadu District Police and the Madras City Police (Amendment) Act, 1981 (Tamil Nadu Act 35 of 1981) with effect from 1st August 1982.](i)Rash or negligent driving. - Whoever drives or rides any animal, or drives, drags or pushes any vehicle in a rash or negligent manner.(ii)Causing obstruction by negligence in driving cattle. - Whoever by negligence or ill-usage in driving cattle causes any mischief or obstruction by such cattle.(iii)Driving, etc., elephant or camel without Commissioner's permission. - Whoever drives, rides or leads any elephant or camel without permission from the Commissioner.(iv)[Omitted] [Omitted by section 2 of the Chennai City Police (Amendment) Act, 1940 (Tamil Nadu Act VII of 1940). This Act was permanently re-enacted by section 2 of, and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. 2) Act, 1948 (Tamil Nadu Act VII of 1948).].(v)[ Driving etc., otherwise than in accordance with the rules of road. - Whoever, without reasonable cause, drives, drags or pushes any vehicle otherwise than in accordance with the rules of the road notified, from time to time, by the [State Government] [Clause (v) was substituted by Chennai City Police (Amendment) Act, 1936 (Tamil Nadu Act XX of 1936).] or fails, to obey the directions of Police-officer for the time being in-charge of the regulation of traffic.](vi)Driving, etc., vehicles without springs otherwise than on side of road. - Whoever drives, drags or pushes any vehicle without springs on any road or street except on the side thereof.(vii)Driving, etc., animals or vehicles on afoot-way. - Whoever leads or rides any animal, or drives, drag or pushes any vehicle, upon any foot-way, or fastens any animal so that it can stand across or upon any foot-way.(viii)Permitting cattle or vehicle to be under control of child. - Whoever permits any cattle or vehicle to be under the control of a child under the age of twelve years.(ix)Leaving vehicle or cattle without due control. - Whoever, being in-charge of any vehicle or cattle, leaves it or them at such distance as not to have the same under due control.(x)Exposing for show animal or vehicle, making or repairing vehicle or training horses except as allowed by Commissioner. - Whoever cleans or exposes for show, hire or sale any animal or vehicle or makes or repairs any part of any vehicle except in cases of accident where repair on the spot is necessary, or trains or breaks any horse except in such places and at such times as may be allowed by the Commissioner.(xi)Obstructing thoroughfare. - Whoever causes any vehicle to remain or stand longer than may be necessary for loading or unloading, except at places appointed for the purpose by the Commissioner, or fastens any horse or other animal so as to cause obstruction; or in any way wilfully obstructs or causes obstruction to the free passage of any thoroughfare.(xii)Letting loose horses or ferocious dogs. - Whoever negligently lets loose any horse, or suffers any ferocious dog to be at large without a muzzle, or sets on or urges any dog or other animal to attack, worry or put in fear any person or cattle.(xiii)Conveying article which projects more than one and a half metres. - Whoever conveys through the streets any article which projects more than [one and a half metres] [The words 'one and a half metre' were inserted by Madras City Police (Amendment) Act, 1975 (Tamil Nadu Act 17 of 1975) with effect from 1st July 1975.] in front or behind the vehicle or vehicles on which it is placed.(xiv)Flying a kite wantonly frightening horse, etc. - Whoever flies a kite or wantonly frightens any horse, or in driving, dragging or pushing any vehicle creates a noise reasonably calculated to cause danger to the persons using the thoroughfare.(xv)Playing music, beating tom-tom, etc. - Whoever beats a drum or tomtom, or blows a horn or trumpet, or beats or sounds any brass or other instrument or utensil [***] [Certain words were omitted by Madras City Police and Tamil Nadu Towns Nuisance (Amendment) Act, 1974 (Tamil Nadu Act 4 of 1975) with effect from 10th March 1975.] [except at such times and places and subject to such conditions as shall, from time to time, be allowed] [Substituted for the words 'except at such times and places as shall be, from time to time, allowed' by Tamil Nadu Re-enacting Act, 1949 (Tamil Nadu Act X of 1949).] by the Commissioner.(xvi)[ [Whoever, whether by himself or by any other person on his behalf] [Clause (xvi) was substituted by Chennai City Police (Amendment) Act, 1936 (Tamil Nadu Act XX of 1936).] without the consent of the owner or occupier, in any manner affixes or causes to be affixed any bill, notice, document, paper or other thing [upon any public place] [Substituted for the words 'upon the public place' by Madras Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).] or upon any building, monument, statue, effigy, post, wall, fence, tree or other erection therein, or in any manner defaces, disfigures, writes upon or otherwise marks, or causes to be defaced, disfigures, written upon, otherwise marked, [any such [public place] [Substituted for the words 'the public place or any such building' by Madras Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).] or any such building], monument, statue, effigy, post, wall, fence, tree or erection.](xvii)Bathing in public street. - Whoever bathes or washes himself or any other person, or any animal or clothing, except in a place set apart for such purpose.(xviii)Intruding on or fouling bathing-place. - Whoever obstructs or incommodes a person bathing at any place set apart as a bathing-place by wilful intrusion, or by washing cattle or dogs at or near such place, or in any other way.(xix)Using indecent or threatening language. - Whoever uses any indecent, threatening, abusive or insulting words or behaves in a threatening or insulting manner, or posts up or affixes or exhibits any indecent, threatening, abusive or insulting paper or drawing with intent to provoke a breach of the peace, or whereby a breach of the peace may be occasioned.(xx)Organising assembly without providing petromax lights in addition to electric lights. - Whoever organises any assembly, meeting or procession between sunset and sunrise without providing sufficient petromax lights in addition to electric lights.(xxi)[ ***] [Clause (xxi) was omitted by section 2 of the Chennai City Police (Amendment) Act, 1941 (Tamil Nadu Act XIII of 1941).]
